RAVI KANT SETHI Vs. STATE

JUDGEMENT

(1.) THE allegations against the Petitioner are of committing theft of articles from a shop No.3, Main Market, Lodhi Colony, New Delhi. The said shop admittedly earlier belonged to the mother of the Petitioner as an allottee of NDMC, who is said to be on pre-arrest bail in this case. The incident relates back to February, 2005. The Complainant/first informant is the real brother of the Petitioner. Learned counsel for the Petitioner states that there is something more to it, as other litigations in respect of this property are pending.

(2.) SINCE this was a family dispute and essentially pertained to the property dispute, therefore, this matter was referred to Continuous Lok Adalat, but it could not be settled there.

(3.) THE alleged theft in question is just of Rs. 70,000/- or so. Learned counsel for the petitioner has placed on record the certified copy of the order of 26th December 2008 passed in the case of co-accused Dr. Rajinder Sethi, which indicates that an FDR of Rupees one lac has been deposited with the court concerned and this is without prejudice to the rights of the either side.